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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(2)If at any time fixed for any meeting or during the course of any meeting less than one third of the total members are present the Chairperson may adjourn the meeting for sometime or for the following day or for any other future date as may be fixed.